Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Uttar Pradesh - Subsection Section 32(3) in The U.P. Panchayat Raj Act, 1947 (3)Nothing in this Act shall affect any obligation of a [Gram Panchayat] [Substituted by U.P. Act No. 21 of 1995.] arising from a trust legally imposed upon or accepted by it.
